Section 17 in The Army And Air Force (Disposal Of Private Property) Rules, 1953
17. Property of deceased officers .-The provisions of the preceding rules shall also apply to the property of deceased officers subject to the Army Act, 1950, or the Air Force Act, 1950, but with the following modifications, namely:-
(a)references to the commanding officer shall be construed as references to a committee of adjustment or a standing committee of adjustment, as the case may be, constituted in this behalf in the manner provided hereinafter;(b)references to sub-section (4) of section 3 in rules 9 and 10 shall be construed as references to section 4.
